Cupid Limited And Others vs National Stock Exchange Of India Limited

Though different orders have been passed by National Stock Exchange of India Limited (‘NSEIL’ for short) which issue is the same and

therefore both the appeals are being clubbed together and will be decided together. Respondents are directed to file a reply within three weeks from

today. Three weeks thereafter to the appellant to file a rejoinder. The matter would be listed for admission and for final disposal on July 8, 2021.

In the meanwhile, we direct the appellant to deposit 50% of the penalty amount within four weeks from today which would be subject to the result

of the appeal. If the amount is deposited within the stipulated period the balance amount will not be recovered during the pendency of the appeal. The

miscellaneous applications for urgent hearing and miscellaneous application for stay are disposed of.

Parties are directed to take instructions from the Registrar 48 hours before the date fixed in order to find out as to whether the matter would be

taken up for hearing through video conference or through physical hearing.

The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a

certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Private Secretary on behalf

of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed

copy sent by fax and/or email.